Section 15 in The Karnataka State Law University Act, 2009
15. Powers of the Vice Chancellor.
(1)The Vice Chancellor shall be the principal executive and academic head of the University and shall exercise general supervision and control over the affairs of the University and give effect to the decisions of the Authorities of the University. He shall have full powers for maintaining discipline in the University.(2)The Vice Chancellor shall be ex-officio Chairman of the `Syndicate', `Academic Council' and the `Finance Committee'.(3)The Vice Chancellor shall exercise such other powers and perform such other functions as may be prescribed by the Statutes and Ordinances.(4)The Vice Chancellor shall ensure observance of the provisions of this Act and the Statutes, Ordinances and Regulations.(5)The Vice Chancellor shall convene meetings of the Syndicate and the Academic Council and may, by order in writing, delegate the power of convening any of the said meetings to any other officer of the University.(6)The Vice Chancellor may, if he is of the opinion that immediate action is necessary on any matter, exercise any power conferred on any authority of the University by or under this Act and shall report to such authority, the action taken by him on such matter:Provided that, if the authority concerned is of the opinion that such action ought not to have been taken, it may refer the matter to the Chancellor, whose decision thereon shall be final.(7)The Vice Chancellor shall be responsible for,-(a)the proper administration of the University and for close co-ordination and integration of teaching, research and dissemination of knowledge;(b)presenting of the Annual Financial Estimates and the Annual Accounts and Balance Sheet to the Syndicate.
